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State of Rajasthan - Section

Section 52 in The Rajasthan Irrigation and Drainage Act, 1954

52. Jurisdiction under this Act of Civil Courts.

- Except where herein otherwise provided all claims against the State Government in respect of anything done under this Act may be tried by the Civil Courts; but no such court shall in any case pass an order as to the supply of water to any crop sown or growing at the time of such order.